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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(i) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

(i)"retirement" means permanent stoppage of practice as an advocate on account of advanced age infirmity any time after attaining the age of sixty years and communicated to and recorded by the Bar Council;